- (1.) CM No. 56071 of 2012 Allowed as prayed for.
(2.) CRM-A No. 790-MA of 2012 & CRM No. 56072 of 2012 This application has been filed under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 24.4.2012 vide which respondents No. 4 and 5 namely, Gursewak Singh and Rakesh Malhotra were acquitted of the charge framed against them whereas respondents No. 2 and 3 were convicted for commission of offences under Sections 325, 324 and 323/34 IPC and sentenced accordingly. They all were acquitted so far as charge framed against them under Section 307 IPC is concerned.
(3.) It was an allegation against them that they, on 24.6.1995, had caused injuries to Gurdeep Singh-applicant. ASI Tara Singh recorded statement of the injured-complainant, whereupon, FIR bearing No. 145 dated 26.6.1995 Police Station Sadar Patiala, was recorded against above named respondents. The Investigating Officer recorded statements of the witnesses, accused were arrested in the meantime and on completion of investigation, final report was put in Court for trial. Copies of the documents were supplied to the accused as per norms.;